Section 70N in Haryana Municipal Corporation Election Rules, 1994
70N. Voting by officers on election duty.
(1)An elector who has been put on election duty as a Presiding Officer, a Polling Officer or in any other capacity in a polling station of a ward other than the one in which he is entitled to vote, and wishes to vote in the polling station in which he is on election duty, he shall send an application in Form 10 to the Returning Officer to allow him to vote at the polling station at which he is on duty, at least [seven] [Substituted for the words 'ten' by Haryana Notification No. S.O. 65/H.A. 16/1994/Section 32/2012, dated 31.8.2012.] days before the days fixed for poll, and if the Returning Officer is satisfied that the applicant is a public servant and voter on election duty, he shall-(a)issue to the applicant an Election Duty Certificate in Form-12;(b)mark Election Duty Certificate against his name in the marked copy of the electoral roll to indicate that an Election Duty Certificate has been issued to him; and(c)ensure that he is not allowed to vote at the polling station where he shall the other wise have been entitled to vote.(2)On production of such certificate, the Presiding Officer shall-(a)obtain thereon, the signature of the person producing it;(b)have the person's name and electoral roll number and part number, alongwith name of polling station as mentioned in the certificate, entered at the end of the marked copy of the electoral roll; and(c)permit him to cast his vote in the same manner as for a voter entitled to vote at that polling station.(3)After recording the vote under sub-rule (2), the certificate referred to in sub-rule (1) shall be placed in an envelope and sealed by the Presiding Officer.(4)An elector who has been put on election duty as a Presiding Officer, a Polling Officer or in any other capacity in a ward other than the one of which he is voter, who wishes to vote by post at an election, shall send an application in Form 9 to the Returning Officer of the Constituency (Ward) in which he is enrolled for supply of postal ballot paper at least [seven] [Substituted for the words 'ten' by Haryana Notification No. S.O. 65/H.A. 16/1994/Section 32/2012, dated 31.8.2012.] days before the days fixed for poll, and if the Returning Officer is satisfied that the applicant is on election duty in a ward other than of which he is a voter, he shall issue a postal ballot paper of such ward to him by post, under postal certificate, together with-(a)a declaration in Form 13;(b)a cover in Form 14;(c)a longer cover in Form 15; and(d)instructions for the voter in Form 16 :Provided that the Returning Officer shall at the same time -(a)record on the counterfoil of the postal ballot paper the electoral roll number of the voter entered in the marked copy of the electoral roll;(b)mark the name of voter in the marked copy of electoral roll to indicate that a postal ballot paper has been issued to him, without however recording therein the serial number of postal ballot paper issued to that voter; and(c)ensure that voter is not allowed to vote at a polling station :Provided further that every postal ballot paper shall have a counterfoil attached thereto, and the postal ballot paper and the counterfoil shall be of such design as the State Election Commission may direct :Provided further that the Returning Officer may, in the case of an elector on election duty who is entitled to vote by post, deliver the ballot papers and Forms or cause them to be delivered to such elector personally.(5)The Returning Officer shall seal up in a separate packet the counterfoils of the postal ballot papers issued to voters.(6)(a)The voter referred to sub-rule (4) shall record his vote on the postal ballot paper in accordance with the directions contained in Form 16 and then enclose it in the cover in Form 14.(b)The voter shall sign the declaration in Form 13 in the presence of, and have the signature attested by any Gazetted Officer or by the Presiding Officer of the polling station at which he is on election duty.(c)After the voter has recorded his vote and made a declaration in Form 13, he shall return the postal ballot paper and declaration to the Returning Officer in accordance with the directions contained in Form 16 so as to reach the Returning Officer before the time fixed for the commencement of counting of votes.(7)In relation of voting by postal ballot paper referred to in sub-rule (4) such procedure, subject to provisions to this rule, shall be adopted as may be specified by State Election Commission.
